AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 62

1A.20. Notification by State Governments.-

Some State Governments have availed themselves of the power vested in them to apply the Act to other hazardous occupations.1 The Government of Maharashtra has, for example, extended the Act for farm workers. Coconut plucking has been covered in Tamil Nadu. The Governments of Tamil Nadu, U.P., Mysore and Bihar have extended the applicability of the Act to the loading or unloading of cargo on any mechanically operated vehicles or driving such vehicles for the transport of goods.

The Government of Bihar has extended the Act to sweepers engaged in cleaning deep surface drains, sewers and on trucks. In the Mysore State (now Karnataka), outdoor Municipal or District Board workers have been covered in benefits under the scheme. Other works which have been brought within the ambit of the scheme are loading, unloading and transport of timber, works in all establishments using power and the establishments covered under the Factories Act.

1. N. Hasan Social Security System in India, (1972), p. 68.



Workmens Compensation Act, 1923 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys